Sri Biramani Debbarma & Others vs Sri Sukuroy Debbarma & Others
2026 Latest Caselaw 146 Tri

Tripura High Court

Sri Biramani Debbarma & Others vs Sri Sukuroy Debbarma & Others on 30 January, 2026

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                                         HIGH COURT OF TRIPURA
                                               AGARTALA
                                    IA No.03/2026 in RSA No.35 of 2025
                                    IA No.05/2026 in RSA No.35 of 2025
Sri Biramani Debbarma & others
                                                                               .........Applicant(s);
                                                          Versus
Sri Sukuroy Debbarma & others
                                                                            .........Respondent(s)

For Applicant(s) : Ms. Swagata Choudhuri, Advocate. For Respondent(s) : Mr. Pradip Rathor, Advocate. HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO

Order 30/01/2026

IA No.03/2026 in RSA No.35 of 2025

Issue fresh notice to the unserved respondents.

Process fee be deposited by the counsel for the applicants within

one week.

List on 13.03.2026 along with other pending interlocutory

applications in this Second Appeal.

IA No.05/2026 in RSA No.35 of 2025

The instant interlocutory application is allowed since the correct

address of respondents No.11(a) and 18(b) is sought to be incorporated in the

Cause Title.

IA stands disposed of.

(M.S. RAMACHANDRA RAO, CJ)

Pijush/ PIJUSH KANTI NAG Digitally signed by PIJUSH KANTI NAG Date: 2026.02.02 13:05:00 +05'30'